Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 70A] [Entire Act] State of Kerala - Subsection Section 70A(4) in Kerala Cooperative Societies Act, 1969 (4)[ The Government or Registrar shall appoint as many officers and employees as may be necessary, to assist the Co-operative Arbitration Court.] [Substituted by Kerala Act No. 7 of 2010.]
